Section 21 in The Railway Claims Tribunal (Procedure) Rules, 1989
21. Framing and determination of issues.
(1)After considering the reply, the Tribunal shall ascertain upon what material propositions of fact or of law the parties are at variance and shall thereupon proceed to frame and record the issues upon which the right decision of the case appears to it to depend.(2)In recording the issues, the Tribunal shall distinguish between those issues which in its opinion concern points of facts and those which concern points of law.(3)After framing the issues, the Tribunal shall proceed to record evidence thereon which each party may desire to produce.
